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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1) in The Rajasthan Maternity Benefit Rules, 1967

(1)The employer of every factory shall, on or before the 21st day of January in each year submit to the Competent Authority a return in each of the Forms "L", "M", "N" and "O" giving information as to the particulars specified in respect of the preceding year.